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Dr.Shyna Gopinath vs District Collector, Kollam
2021 Latest Caselaw 18388 Ker

Citation : 2021 Latest Caselaw 18388 Ker
Judgement Date : 7 September, 2021

Kerala High Court
Dr.Shyna Gopinath vs District Collector, Kollam on 7 September, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        WP(C) NO. 15390 OF 2021
PETITIONER:

            DR.SHYNA GOPINATH, AGED 45 YEARS
            FLAT NO.3C,CHAKKOLAS HEIGHTS
            APARMENTS,CHITTETHUKARA, NEAR INFO PARK SOUTH
            GATE, KAKKANAD,
            KOCHI-682042.

               BY ADVS.
               P.V.SARITHA VENUGOPAL
               BASIL MATHEW



RESPONDENTS:

    1          DISTRICT COLLECTOR, KOLLAM
               KOLLAM,CIVIL STATION ROAD,
               KAANKATHU MUKKU,KOLLAM,
               PIN-691013.

    2          TAHSILDAR,KOLLAM,
               TALUK KACHERY,KOLLAM-691001.

    3          THE VILLAGE OFFICER
               KOLLAM TALUK,KACHERY,KOLLAM-691001.

    4          K.N.THULASI BHAI,
               W/O LATE KNP KURUP,KUNNAMPALIL, NANDANAM,
               THAYAMKARI POST,
               EDATHUA,PIN-689573.

               BY GOVERNMENT PLEADER SMT.VINITHA


        THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   07.09.2021,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.15390 of 2021

                                     ..2..




                      W.P.(C) No.15390 of 2021
                -----------------------------------------------

                                JUDGMENT

The grievance of the petitioner in the writ petition

concerns the delay on the part of the respondents in issuing

the legal heir certificate sought by the petitioner.

2. The learned Government Pleader, on

instructions, pointed out that the legal heir certificate sought

by the petitioner will be issued within two weeks.

In the circumstances, the writ petition is closed

recording the submission made by the learned Government

Pleader.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 07.09.2021 W.P.(C) No.15390 of 2021

..3..

APPENDIX OF WP(C) 15390/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE MARRIAGE CERTIFICATE DATED 24.04.2020

Exhibit P2 TRUE COPY OF THE DEATH CERTIFICATE DATED 19.9.2020

Exhibit P3 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 25.11.2020.

Exhibit P4 TRUE COPY OF THE REPRESENTATION SENT BY THE PETITIONER THROUGH EMAIL TO THE 1ST RESPONDENT DATED 16-2-2021.

Exhibit P5 TRUE COPY OF THE REPRESENTATION SENT BY THE PETITIONER THROUGH EMAIL TO THE 1ST RESPONDENT DATED,23.7.2021

Exhibit P6 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE MARUTI WAGON R CAR BEARING NO.KL-02-AY-6742.

 
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